INDERPAL SINGH BHATIA Vs. SHRI GURU SINGH SABHA

JUDGEMENT

(1.) Heard Shri Prakhar Tandon, learned counsel for the revisionist.

(2.) By means of this revision, the revisionist has challenged the order dated 06.04.2016 passed by the Additional District / Sessions Judge, Special Judge, SC / ST Act, Court No.1, Kanpur Nagar in Original SCC Suit No.121 of 2013. The suit was filed by the opposite party for eviction, arrears of rent and mesne profit.

(3.) The suit was filed on the allegations that the defendant-revisionist was a defaulter since 15.06.2004, therefore, his tenancy was terminated by a registered notice dated 12.03.2013, which was duly served on 14.03.2013.